112. Date from which settlement of rent to take effect.
- Where a rent is settled by a Revenue Officer under this Chapter, it shall have effect from the beginning of the agricultural year next after the decision fixing the rent or from such later date as the Revenue Officer may fix :Provided that, if the existing rent has been fixed by contract binding between the parties for an unexpired term of years, the rent settled shall take effect from the expiration of that term or from such other date after the expiration of that term as may be fixed by the Revenue Officer.
